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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2)(h) in Tamil Nadu Land Improvement Schemes Act, 1959

(h)the Collector of the district concerned, ex-officio, or if the area specified in the notification under sub-section (1) is situated in two or more districts, the Collector of one of the districts designated by the Government in that behalf; and